PRAKASH ZAWRU KOLI Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) The petitioners and respondent No. 2 are public servants working in the then Maharashtra State Electricity Board.

(2.) The Executive Engineer and competent authority of Extra High Voltage, Construction Division, Jalgaon vide order dated 11th Sept., 1996 and 25th Oct., 1996 stopped annuam increment of respondent No. 2 for the period of one year without cumulative effect.

(3.) On 9th Dec., 1996 the staff members including that of lady staff gave representation to the Finance Minister alleging that the conduct of respondent No. 2 during office hours is not proper and is quarrelsome nature. Based on the said representation, criminal proceedings being Criminal Case No. 5866 of 2005 came to be initiated by respondent No. 2 in the Court of Judicial Magistrate, First Class, Jalgaon for the offence punishable under Sec. 500 of the Indian Penal Code (defamation).